Dear Sir / Madam,

Please refer to letter dated: 26/02/2025 of Shri Premchandji Maharaj Trust PAN: AAATS9222Q.

The Centralized Processing Center, Bengaluru processes the return of income filed by the tax payers in an automated environment. There is no manual intervention is involved at any stage in processing the return of income.

In respect of the Return of Income filed by Shri Premchandji Maharaj Trust PAN: AAATS9222Q for the AY 2024-25, a communication dated: 27/11/2024 was sent proposing the Prima Facie Adjustments (PFA) u/s 143(1)(a) of the Income Tax Act. The trust/institution was expected to correct the incorrect claim/inconsistency etc., referred in the PFA communication either by way of filing revised return or revised audit report etc.as applicable within the timeline prescribed under the provisions of the Income tax Act.

However, the Trust/Institution has not taken any remedial action within the timeline provided. Hence, the Intimation u/s 143(1) was issued after making the prima facie adjustments.

In view of this, it is requested to approach the Jurisdictional Assessing Officer for further necessary action, if any.

Regards,
Centralised Processing Center,
Income Tax Department
Bengaluru